Section 28 in Bar Council of Uttarakhand Nainital Amendment Rules, 2014
28. The Executive Committee. - The executive committee will be the chief executive or administrative body of the council and would control all the administrative functions.
Constitution of Executive Committee. - The executive committee would consist of 5 members who shall be elected in the annual general meeting of the council by the members of the council from amongst them, the chairman and the vice-chairman of the council shall be ex-officio members of the executive committee.The executive committee meets at least every three months. It can however be called even earlier by the Chairman himself or at the requisition by any three members of the committee.The meeting of the committee shall be chaired by the chairman of the council and in his absence by the vice-chairman and in the absence of both by the senior most member of executive committee. The quorum of the meeting would be any 4 member of the total members including the chairman and the vice-chairman.Main Functions of the Executive Committee:-
